Bilasini Sethi And Another vs Samartha Verma
2025 Latest Caselaw 7007 Ori

Orissa High Court

Bilasini Sethi And Another vs Samartha Verma on 11 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.8621 of 2023

                 Bilasini Sethi and another           .....               Petitioners
                                                               Represented By Adv. -
                                                               M/s. Binayak Prasad
                                                               Mohanty

                                               -versus-

                 Samartha Verma, IAS                  .....          Opposite Party/
                                                                        Contemnor
                                                               Smt. S. Nayak, ASC


                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                               ORDER

11.04.2025 Order No.

02. 1. This matter is taken up through Hybrid mode.

2. This Contempt Petition is filed alleging violation of the order dated 17.03.2023 passed by this Court in W.P(C) No.7646 of 2023.

3. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 17.03.2023 passed by this Court in W.P(C) No. 7646 of 2023, if the same has not been complied with in the meantime, within a period of three months from the date of service of a certified copy of this order by the Petitioners, provided

the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 15-Apr-2025 10:56:16